Supreme Court - Daily Orders
State Of Himachal Pradesh vs Ravish Kumar on 14 September, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.52 COURT NO.8 SECTION IIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
PETITION(S) FOR SPECIAL LEAVE TO APPEAL (CRL.) NO(S). 10211/2014
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 07/08/2014
IN CRLA NO. 170/2009 PASSED BY THE HIGH COURT OF HIMACHAL PRADESH
AT SHIMLA)
STATE OF HIMACHAL PRADESH PETITIONER(S)
VERSUS
RAVISH KUMAR RESPONDENT(S)
(WITH APPLN. (S) FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS AND
OFFICE REPORT)
Date : 14/09/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s)
Ms. Promila, Adv.
For Respondent(s) Ms. Shomona Khanna, Adv.
Mr. Gaurav Agrawal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Permission to file additional documents is granted. On perusal of the materials on record and after hearing the learned counsels for the parties, we are of the view that the present is not a fit case to be entertained any further.
The Special Leave Petition is accordingly dismissed.
[VINOD LAKHINA] [ASHA SONI] Signature Not Verified Digitally signed by Vinod Lakhina Date: 2015.09.15 COURT MASTER COURT MASTER 12:38:52 IST Reason: